Union Territory Through Police Station ... vs Ghulam Hassan Dar And Ors
2025 Latest Caselaw 2200 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Union Territory Through Police Station ... vs Ghulam Hassan Dar And Ors on 28 November, 2025

Author: Sanjay Dhar

Bench: Sanjay Dhar

                                                                 Serial No. 36
                                                                 Reg Cause List.


    HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                   AT SRINAGAR
                                CrlA(AS) 26/2022
                         CrlM(1286/2024) CrlM(709/2022).

UNION TERRITORY THROUGH POLICE STATION HAJIN.
                                                               ...Appellant (s)
             Through:     Mr. Jehangir Dar, GA.
                                        VERSUS

GHULAM HASSAN DAR AND ORS.

             Through:     Ms. Nida Nazir, Advocate.
                                                              ...Respondent(s)

CORAM:
    HON'BLE MR. JUSTICE SANJAY DHAR, JUDGE.
                                   ORDER

28-11-2025

CrlM No. 709/2022.

This is an application seeking condonation of delay in filing the appeal

against the judgment dated 23rd of November 2021, read with order dated 26th of

November 2021.

It is submitted that there is a delay of (111) days in filing the appeal.

Learned counsel for the respondents submits that she does not have any objection

to the allowance of this application.

In view of the submissions made, and for the reasons stated in the

application, the delay in filing the appeal is condoned.

The application stands disposed of. CM No. 1286/2024.

For the reasons stated in the application and having regard to the arguments

advanced by the learned counsel for the appellant at bar, leave is granted to the

appellants to file the appeal against the impugned judgment passed by the learned

trial court.

The application stands disposed of.

CrlA (AS) No. 26/2022.

Heard learned counsel for the parties.

The appeal is admitted to hearing.

Trial court record be summoned.

The Registry shall prepare the paper book and furnish copies thereof to the

learned counsel for the parties.

List this appeal for Final Hearing on 5th of March, 2026.

(Sanjay Dhar) Judge

SRINAGAR 28-11-2025 Showkat Khan